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Judgment
I.A. No.606 of 2022 and I.A. No.1088 of 2022
I.A. 606 of 2022 has been filed by the Appellant seeking regular bail and I.A. 1088 of 2022 is for interim bail.
The Appellant is admittedly 74 years old. The report of the I.I.C., Telkoi PS states that he was hospitalized for the HTN, CVA, Lt. Side Hemi pareseis (ischemic) in the DHH, Keonjhar. Although he was discharged, it is stated that “he could not walk properly due to Hemi paresis disease.”. The Appellant has been in custody for more than ten years.
It is unlikely that the present appeal which is of the year 2019 will be listed in the regular course in immediate future.
Keeping in view all the above factors, the Court directs that the Appellant be enlarged on bail during the pendency of the appeal subject to satisfaction of the trial Court.
The applications are disposed of. An urgent certified copy of this order be issued as per rules..
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